Devendra Kumar Arora, J. - (1.) Heard Mr. Harendra Pratap Singh, learned Counsel for the petitioner, learned Standing Counsel and Mr. H.B. Singh, learned Counsel for the opposite party No.3.
(2.) Learned Counsel for the opposite parties have submitted that he has no objection if delay in filing the recall application IS condoned and further the writ petition is restored to its original number.
(3.) On due consideration, both the applications (C.M. Application No. 90012 of 2016 and 90013 of 2016) are allowed.;